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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Employment of Local candidates in the Industries/ Factories Rules, 2019

5.

(i)Composition of the State Level Monitoring Authority:
(a) Principal Secretary to Government-LET&FDepartment - Chairman
(b) Commissioner of Industries - Member
(c) Director of Factories - Member/ Convener.
(ii)Functions of State Level Monitoring Authority:
(a)State Level Monitoring Authority shall deal with all issues related to the Act including overall implementation, monitoring and evaluation at State level.
(b)State Level Monitoring Authority shall be the Appellate Authority on the decisions of District Level Nodal Agency.
(c)State Level Monitoring Authority shall furnish Quarterly reports to Government.
(d)The member /convener shall convene the meetings of the Monitoring Authority and submit the reports to the Government.